Lok Sabha Debates
Welcome To Parliamentary Delegation Led By His Excellency, Mr. Tigran Torosyan, ... on 14 December, 2006
> Title: Welcome to Parliamentary Delegation led by His Excellency, Mr. Tigran Torosyan, President of the National Assembly of the Republic of Armenia, and the members of the Armenian Parliamentary Delegation.
MR. SPEAKER: Hon. Members, at the outset, I have to make an announcement.
On behalf of the hon. Members of the House and on my own behalf, I have great pleasure in welcoming His Excellency, Mr. Tigran Torosyan, President of the National Assembly of the Republic of Armenia, and Members of the Armenian Parliamentary Delegation who are on a visit to India as our honoured guests.
They arrived in India on Wednesday, 13 December 2006. They are now seated in the Special Box. We wish them a happy and fruitful stay in our country. Through them, we convey our greetings and best wishes to the President, the Parliament, the Government, and the friendly people of the Republic of Armenia – a country with which our relations go back more than two millennia.
… (Interruptions)
SHRI GURUDAS DASGUPTA (PANSKURA): Sir, we have given a notice to suspend the Question Hour. … (Interruptions)
SHRI BASU DEB ACHARIA (BANKURA): Sir, we have given a notice to suspend the Question Hour. … (Interruptions)
MR. SPEAKER: I am aware that you all are very agitated today.
… (Interruptions)
SHRI BASU DEB ACHARIA : Sir, we have given a notice to suspend the Question Hour. Today, lakhs of workers are on strike throughout the country. … (Interruptions)
MR. SPEAKER: I will allow you after the Question Hour. I will allow you to speak after the Question Hour.
… (Interruptions)
DR. M. JAGANNATH (NAGAR KURNOOL): Sir, the Chief Minister of Andhra Pradesh has become a land grabber. … (Interruptions)
श्री देवेन्द्र प्रसाद यादव (झंझारपुर): पूरे देश में आज मजदूरों और कामगारों की हड़ताल है। …(व्यवधान)
SHRI BASU DEB ACHARIA : Sir, the workers are on strike throughout the country. … (Interruptions) Therefore, we want to raise this very important issue in the House. … (Interruptions)
MR. SPEAKER: I will take up your matter at 12 noon, that is, after the Question Hour.
… (Interruptions)
श्री देवेन्द्र प्रसाद यादव : अध्यक्ष महोदय, मैंने भी इसके बारे में नोटिस दिया है। …(BªÉ´ÉvÉÉxÉ) MR. SPEAKER: What do you want to do? Please speak one by one. Let me also know about the issue being raised. Please, speak one at a time.
… (Interruptions)
MR. SPEAKER: You have asked for suspension of the Question Hour. Why should you disturb the House if I am allowing you to raise it at 12 noon, that is, after the Question Hour?
… (Interruptions)
MR. SPEAKER: I am sorry, but I cannot allow this.
… (Interruptions)
SHRI BASU DEB ACHARIA : Sir, I have given notice for the Question Hour to be suspended. Lakhs of workers are on strike now. … (Interruptions) One person has been killed in Orissa. … (Interruptions)
श्री देवेन्द्र प्रसाद यादव : अध्यक्ष महोदय, मैंने भी इसके बारे में नोटिस दिया है। …(BªÉ´ÉvÉÉxÉ) MR. SPEAKER: I will take up your matter after the Question Hour.
… (Interruptions)
SHRI BASU DEB ACHARIA : Sir, please allow us to raise it. … (Interruptions)
MR. SPEAKER: No, I would not allow it.
… (Interruptions)
SHRI BASU DEB ACHARIA : We have given notice to suspend the Question Hour. … (Interruptions)[r1] श्री देवेन्द्र प्रसाद यादव : हमने नोटिस दिया है। आज पूरे देश में मजदूरों की हड़ताल चल रही है…(व्यवधान)
MR. SPEAKER: I do not think that anyone of you is interested in even saying anything. You do not even want to say what it is. Heavens will not fall if you take it up at 12 noon.
… (Interruptions)
MR. SPEAKER: I am not suspending the Question Hour. No reason has been given for suspending the Question Hour. I will call you after the Question Hour.
… (Interruptions)
श्री देवेन्द्र प्रसाद यादव : मजदूरों की देश भर में हड़ताल चल रही है।…(व्यवधान)
ªÉc iÉiBÉEÉãÉÉÒxÉ àÉci´É BÉEÉ ÉÊ´ÉÉªÉ cè*…(व्यवधान)
MR. SPEAKER: This is not fair. I will allow you to raise it after the Question Hour. You are only shouting, nobody is saying anything.
… (Interruptions)
SHRI BASU DEB ACHARIA : Sir, you will allow us today during the ‘Zero Hour’ at 12 o’clock.
MR. SPEAKER: I have said that already Mr. Acharia.
… (Interruptions)
अध्यक्ष महोदय : आपकी एक भी बात रिकॉर्ड नहीं हो रही है। आप क्यों बोल रहे हैं?
(Interruptions)* … MR. SPEAKER: Please come after the Question Hour.
… (Interruptions)
MR. SPEAKER: I am a responsible Member, not like you. Go to your seat. Not to be recorded.
(Interruptions)* … SHRI KINJARAPU YERRANNAIDU (SRIKAKULAM): Mr. Speaker, Sir, I have a very important issue to raise.
MR. SPEAKER: Not now. I would not allow anything now. Not one word will be recorded.
(Interruptions)* … MR. SPEAKER: Please do not show the paper Dr. Jagannath. This is breach of privilege. I will issue notice against you.
… (Interruptions)
MR. SPEAKER: This is unfortunate. Shri Yerrannaidu, you were a Minister here but you have forgotten your responsibility.
SHRI KINJARAPU YERRANNAIDU : Please allow me in the ‘Zero Hour’.
* Not recorded अध्यक्ष महोदय : अभी के लिए रिकॉर्ड करना होगा, अंडरटेकिंग देनी होगी? Question Hour is so important and you are not allowing it to be taken up.
श्री रामदास आठवले (पंढरपुर): अध्यक्ष महोदय, करोड़ों मजदूरों का सवाल है।…(व्यवधान)
MR. SPEAKER: Mr. Athawale, please go your seat or go out.
श्री रामदास आठवले : +ÉÉ{ÉxÉä àÉÖZÉä àÉVÉnÚ®Éå BÉEä ÉÊ´ÉÉªÉ {É® ¤ÉÉäãÉxÉä BÉEÉ àÉÉèBÉEÉ xÉcÉÓ ÉÊnªÉÉ <ºÉÉÊãÉA àÉé ºÉnxÉ ºÉä ´ÉÉìBÉE +ÉÉ=] BÉE®iÉÉ cÚÆ* 11.09 hrs (Shri Ramdas Athawale then left the House) अध्यक्ष महोदय : आप बाहर जाइए। Thank you very much for your cooperation.
प्रो. विजय कुमार मल्होत्रा (दक्षिण दिल्ली): ये यूपीए सरकार की कंस्टीटुएंट पार्टियां हैं। ये स्वयं ही हंगामा कर रहे हैं और क्योश्चन आवर के सस्पेंशन की मांग कर रहे हैं।
MR. SPEAKER: Very well, you are enjoying it, aren’t you? You are entitled to say. आप बाद में बोलेंगे तो अच्छा रहेगा।
11.10 hrs. MR. SPEAKER: Q.No.322 – Shri Ajoy Chakraborty – Not present.
Q.No.323. Shri Balashowry Vallabhaneni.
(Q. No. 323)[r2] SHRI BALASHOWRY VALLABHANENI : Mr. Speaker, Sir, Delhi airport has two runways but only one runway is Cat-III-B calibrated. As a result of this, the runway which is not Cat-III-B compliant cannot be used during dense fog. Is it true?
In his reply, hon. Minister has stated that the airlines have always been encouraged to upgrade their aircraft and train their pilots for operations in low visibility conditions. However, it has also been brought to my notice that out of 683 Pilots including trainees, the Indian Airlines have approved only 146 pilots, 21.37 per cent, for Cat-III-B operations. Is it true?
SHRI PRAFUL PATEL: Sir, fog is not the happiest times for any Civil Aviation Minister. But I can assure you … MR. SPEAKER: Nor for the passengers.
SHRI PRAFUL PATEL: Also for the passengers, Sir.
MR. SPEAKER: More for the passengers.
SHRI PRAFUL PATEL: I agree. I was coming to that also.
The situation vis-à-vis the first part of the question whether one runway is Cat-III-B compliant and the other is not, the answer is yes, only one is compliant and the other is not. The reason is that eventually the new Master Plan of Delhi, which is under consideration of the Government, will decide the alignment of the runways.[r3] After all, it is an expensive equipment. However, even if one is compliant of CAT-II B, we can see that there is some difference. I am not saying that there is improvement of great satisfaction or to the passengers or to the Government but `yes’, there is an improvement over the last two years.
In terms of training of pilots, the Government is trying its best to see that maximum number of pilots can be trained in CAT-II and CAT-III compliant. Why all are not trained? I must also tell you that all airports of India do not require CAT-II and CAT-III training because most airports operate in CAT-I or normal visibility conditions. However, it is an endeavour of the Government and we would continue to do so.
SHRI BALASHOWRY VALLABHANENI : Have any guidelines been issued for aircraft operations during low visibility conditions?
Fog attack has started disrupting the aircraft arrival and departure in Delhi. On Tuesday, the 12th December, 2006, international carriers and only two Indian Airlines flights could operate. This is the state of affairs of our civil aviation. Every year at this point of time, Ministry comes out with the statement that it would install modern systems to operate flights in poor visibility conditions and thick fog. But this was the case every year. How would the Minister resolve this recurring issue which is the case every year?
MR. SPEAKER: That is the privilege of the Minister! SHRI PRAFUL PATEL: I would like to assure the hon. Member and all the Members, through you, that the Government’s endeavour is to ensure that not only do we have the best equipment but we also have to ensure the highest safety standards. After all, as you rightly pointed out, inconvenience to passengers is, of course, a very important issue, but at the same time, safety is also a paramount issue before all of us. I am sure, the hon. Members would appreciate that the regulatory authorities, the Ministry are working towards making flying not only more convenient, accessible and all-weather but also equally safe. Therefore training of Commanders to CAT-III and other categories like CAT-II require a certain mandatory number of hours, certain experience. Just for the information of the hon. Member that a Commander with 2,500 flying hours and with at least 500 flying hours on a particular type of aircraft, then only, is he rated to be qualifying for certain types of rating like CAT-II or CAT-III. There also, there are various technical issues involved. I would appeal to everybody that `yes’, it is important but unfortunately in India all our airports are not fog bound. Only Delhi and a few North-East airports are. Therefore, all pilots across the system to be trained overnight or in a short time is a difficult task. I am not saying that it should not be done. The Government has mandated it. The DGCA is coming out with new guidelines and our guidelines in terms of training in CAT-III pilots is equivalent to probably anywhere else in the world. Fog-bound divulgence takes place in the best of airports. A little bit of understanding is necessary. This is a highly technical subject. Therefore, I am trying to explain it in layman’s terms. If I go into technical aspect, probably, it might not be to the interest of the House.
श्रीमती नीता पटैरिया : माननीय अध्यक्ष महोदय, मैं आपके माध्यम से माननीय मंत्री जी से जानना चाहती हूं कि धुंधरोधी प्रणाली के बारे में बड़े-बड़े वायदे और दावे किए गए थे। लेकिन इसके बावजूद जैसा सभी माननीय सदस्यों को पता है कि आज न्यूजपेपर्स के मुखपृष्ठ पर और दैनिक भास्कर में छपा है कि सारी प्रणालियां ध्वस्त हो गई हैं, यात्रियों के बीच में बड़ी अफरा-तफरी मची हुई है और बहुत सारी उड़ाने रद्द हो गई हैं तथा लेट भी हुई हैं, जिसके कारण यात्रियों को बड़ी परेशानियां हो रही हैं। हम जानना चाहते हैं कि भारतीय विमानपत्तन प्राधिकरण द्वारा विमानपत्तनों पर धुंधरोधी प्रणालियों की स्थापना किन निजी संस्थाओं के द्वारा कराई गई थी और वर्तमान में इस प्रणाली का पालन कितनी एयरलाइन्स के द्वारा किया जा रहा है। इसके साथ ही हम जानना चाहते हैं कि क्या ये प्रणालियों असफल हो गई हैं? यदि हां तो इसके लिए कौन जिम्मेदार है, इसमें कितनी राशि बर्बाद हुई है तथा धुंधरोधी प्रणाली के बारे में कौन सी नई तकनीक अपनाई जा रही है, कृपया मंत्री जी जानकारी दें[MSOffice4] ।
gÉÉÒ |É{ÉÖEãÉ {É]äãÉ: अध्यक्ष महोदय, मैं माननीय सदस्या को बताना चाहूंगा कि जो भी इक्विपमेंट लगाया जाता है, वह बर्बादी नहीं है। It is, after all, a mandatory requirement for any sophisticated aircraft. =ºÉBÉEä ÉÊãɪÉä BÉEÉäÉÊ¶É¶É BÉEÉÒ VÉÉ ®cÉÒ cè* àÉé àÉÉxÉxÉÉÒªÉ ºÉnºªÉÉ BÉEÉÒ £ÉÉ´ÉxÉÉ+ÉÉäÆ ºÉä ºÉcàÉiÉ cÚÆ ãÉäÉÊBÉExÉ =xÉBÉEÉÒ ºÉÖ®FÉÉ BÉEä |ÉÉÊiÉ càÉÉ®ÉÒ ÉÊVÉààÉänÉ®ÉÒ cè* <ºÉÉÊãɪÉä ´Éc ªÉc xÉ ºÉàÉZÉå ÉÊBÉE ºÉÉ®ÉÒ SÉÉÒWÉå v´ÉºiÉ cÉä MÉ<Ç cé* càÉxÉä A+É®ãÉÉ<xºÉ BÉEÉä ÉÊcnɪÉiÉå nÉÒ cé ÉÊBÉE càÉ xÉä BÉEè]äMÉ®ÉÒ 3¤ÉÉÒ BÉEÉ VÉÉä Éʺɺ]àÉ ãÉMÉɪÉÉ cè, ´Éä =ºÉBÉEä +ÉxÉÖ°ô{É ]ÅäÉËxÉMÉ BÉEÉä ¤ÉfÃɪÉå* àÉé ªÉc £ÉÉÒ ¤ÉiÉÉxÉÉ SÉÉcÚÆMÉÉ ÉÊBÉE ÉÊ{ÉUãÉä ºÉÉãÉ ºÉä ãÉäBÉE® ºÉä <ºÉ ºÉÉãÉ iÉBÉE BÉEè]-2 BÉEÆbÉÒ¶ÉxºÉ Éʺɺ]àÉ àÉå 133 {ÉɪÉãÉ]弃 BÉEÉÒ ºÉÆJªÉÉ àÉå ´ÉßÉÊr cÖ<Ç cè +ÉÉè® BÉEè]-3 Éʺɺ]àÉ BÉEÆbÉÒ¶ÉxºÉ BÉEä ÉÊãɪÉä 136 {ÉɪÉãÉ]Éå BÉEÉÒ ºÉÆJªÉÉ àÉå ´ÉßÉÊr cÖ<Ç cè* <ºÉ ÉÊn¶ÉÉ àÉå càÉxÉä ÉÊxÉÉζSÉiÉ °ô{É ºÉä ABÉE BÉEnàÉ +ÉÉMÉä ¤ÉfÃɪÉÉ cè* VÉèºÉÉ àÉéxÉä BÉEcÉ ÉÊBÉE 2500 PÉÆ]Éå BÉEÉÒ {ÉɪÉãÉ] +ÉÉìxÉ BÉEàÉÉÆb cÉäxÉä BÉEä ¤ÉÉn +ÉÉè® 500 PÉÆ]ä |ÉÉÊiÉ A+É®µÉEÉ{ÉD] ]É<Ç{É ®äÉË]MÉ BÉEä ¤ÉÉn cÉÒ =xcå BÉEè]-2 +ÉÉè® BÉEè]-3 àÉå {É®àÉÉÒ¶ÉxÉ nÉÒ VÉÉiÉÉÒ cè* +ÉvªÉFÉ àÉcÉänªÉ, VÉcÉÆ iÉBÉE <ÉÎBÉD´É{ÉàÉå] BÉEÉ ºÉ´ÉÉãÉ cè, BÉEè]-3 BÉEä ´ÉÉÒBÉE cÉäxÉä {É® VÉ¤É visibility drops below 60 m, there is a problem. We cannot operate even if all the equipment is there.
Finally, I would like to say for the information of some Members, yesterday probably we were better geared but unfortunately the Runway Visual Range, which is Meteorological Department equipment – you cannot blame anybody – failed and as a result the flights were thrown out of gear. Sometimes passengers complain that we have not got advanced information. Now, the fog suddenly sets in at 6.30 a.m., which airline, Airports Authority or Met. Department, can predict that. There are some little bit of factors which are not normally understood by everybody. I would appeal for the little bit of understanding and patience of the House.
MR. SPEAKER: The only thing is that you are allowing more and more flights and hence there are more and more disruptions.
श्री सुबोध मोहिते : अध्यक्ष महोदय, मेरा एक छोटा सा प्रश्न है। पिछले तीन दिनों से फॉग चालू हुआ है। मेरा सिम्पल क्वैश्चन यह है क how do you monitor the effectiveness of the system? ग्रेडवाईज, कम्पनीवाईज डिले स्टैटेस्टिक्स क्या है, with respect to domestic and international flights.
SHRI PRAFUL PATEL: I will collect the data and give them to the hon. Member because in every airline which flight got delayed may not be so easily available, that too in the last three days. I will collect the data and certainly give them to the Member.
I would just like to mention with regard to the observation which you have made, Sir, about more flights and more disruption. One thing is certain that our country’s infrastructure has not kept pace with the development. This is the biggest challenge before us. I have been pleading and making every single effort that the airline should now be moving out of the traditional major hubs of Delhi, Mumbai, Kolkata – I would not ask them to go out of Kolkata – but move to the secondary level and third level cities. This country has got vast potential. Unfortunately, all these years, Mumbai and Delhi have been the driving factors for aviation in India. Almost 70-75 per cent of all aviation used to be driven out of Mumbai and Delhi. Now that figure is gradually coming down, less than 60 per cent. The moment newer cities, newer places become important aviation centres, these problems we face only in Delhi and Mumbai but that creates a complete chain reaction all over the country, these issues can be minimized along with the upgradation of infrastructure not only in Mumbai and Delhi but across all airports in the country. The Ministry, the Airports Authority and all concerned are making conscious efforts. I can assure that more choice has given better service, better fares and a lot of other facilities to passengers and I hope you would appreciate, Sir, that many a person who could not think of flying or afford to fly is at least able to do that. Even at a little inconvenience, I think in the larger interest of aviation, economic growth and growth of tourism of the country, I have just responded to your small observation. I hope you would take it in the right spirit. [R5] MR. SPEAKER: My observation was only because many airlines are coming without properly equipped pilots. They are allowed to function and operate but they do not have the training. That is what I meant.
SHRI PRAFUL PATEL: Sir, I will keep that in mind.
SHRI MANORANJAN BHAKTA : Sir, there are 13 island territories and in these island territories, there are some inherent problems of landing and take off. I would like to know from the hon. Minister whether he has identified such problems and whether any such actions are going to be taken by which special training and other things are provided so that security measures, as the Minster has said, can be taken.
At the same time, I would also like to say that Mr. Minister is a competent Minster and he is looking after this job, especially the island territories. I would like to say that he should take all positive steps in this matter.
MR. SPEAKER: Is there fog in Port Blair?
SHRI PRAFUL PATEL: There is a lot of rain but nevertheless, we understand these problems and we would try to address them.
MR. SPEAKER: They need special attention.
श्री सैयद शाहनवाज़ हुसैन : अध्यक्ष महोदय, हमारे मित्र मंत्री जी ने बहुत वेग टाइप जवाब दिया है। वे मंत्री हैं और उन्होंने बात को बड़ी सफाई से रखने का प्रयास किया है। मैं आपके माध्यम से जानना चाहता हूं कि कैट-३ का प्रशिक्षण दिया जाना हमारे समय में लागू किया गया था और उसके बाद एक समय-सीमा निर्धारित की गई थी कि उसके अन्दर-अन्दर सभी एयरलाइनें अपने कमांडरों को इसका प्रशिक्षण दे दें। अत: मैं मंत्री जी से पूछना चाहता हूं कि क्या यह सही है कि कई एयर लाइनों ने इस निर्धारित समय-सीमा की अवधि का उल्लंघन किया है?
महोदय, इंडियन एयरलाइंस और एयर इंडिया के लोगों के लिए कैट-३ के प्रशिक्षण का प्रावधान किया गया है, लेकिन क्या वजह है कि जो प्राइवेट एयर लाइनें हैं, उनके लिए कैट-३ का प्रशिक्षण दिए जाने का जिक्र मंत्री जी ने अपने उत्तर में नहीं किया है। अत: मैं उनसे पूछना चाहता हूं कि क्या उनके लिए भी कैट-३ का प्रशिक्षण एक समय-सीमा के अंदर दिया जाना निर्धारित करेंगे और जो एयरलाइन उसे न करें उनके खिलाफ कोई कार्रवाई करेंगे?
श्री प्रफुल पटेल : अध्यक्ष महोदय, यह बात सही है कि एयर लाइनों को पिछले साल हमने हिदायत दी थी कि वे अपने कमांडर्स के लिए ट्रेनिंग की संख्या बढ़ाए, लेकिन जैसा मैंने पहले कहा, उसमें टैक्नीकल इश्यू भी थे। यदि हम एकाएक यह मैंडेट कर देते, तो एयर लाइन्स को दिक्कत आती और उन्हें तथा पैसेंजर्स को न केवल पांच दिन की कठिनाई होती, बल्कि बारहमासी कठिनाई होती। अत: इसे लागू करने में टैक्नीकल इश्यूज थे। I hope my predecessor would have gone into all these details also himself and I am sure he has. But the only thing here is that right now, as I said, CAT-II B is available in one airport of India, i.e., New Delhi. In future, we need to make four or five other airports in northern India also on a higher category rating. So, we have identified Amritsar, Lucknow and Jaipur, especially these three northern India airports to be at least CAT-II compliant. This will give more opportunities for airlines also to invest in this kind of training.
We are amending the Civil Aviation Requirement (CAR) to at least make CAT-II mandatory. We are working towards that in a time bound manner. Again, training cannot be determined by a mandate but it has to be given because flying depends on hours and not on number of days or one year or six months. It depends on the hours flown and the category flown. We are trying to amend the CAR to make, at least, CAT-II mandatory so that it becomes more or less across the country. It is because CAT-II to CAT-III upgradation takes lesser time and it is easier to do that. So, we are moving in that direction. I hope my friend, Shri Shahnawaz Hussain would appreciate that certain things are very easily possible to be done and some things are quite technical in nature and safety and security being paramount, we should also factor that in.
MR. SPEAKER: Q.324, Shrimati Jayaben B. Thakkar – Not present.
Q.325, Shri Badiga Ramakrishna – Not present.[R6] Q. 326 - Shri Santosh Gangwar (Q No.326) श्री संतोष गंगवार : माननीय अध्यक्ष महोदय, अक्सर समाचार-पत्रों में और सभी तरीकों से समझ में आता है कि सेना के अंदर कई स्थानों पर इस प्रकार की अनियमितताएं प्रकाश में आती हैं और उनका बहुत असर होता है। आपको अखबार के माध्यम से संज्ञान में आया होगा कि कई हजारों टन दाल खरीदने पर, जो नेफेड से खरीदी गई थी, उसका एक बहुत बड़ा रैकेट सामने आया था। उसके कारण माननीय मंत्री जी ने या अधिकारियों ने कुछ बड़े उच्चाधिकारियों के खिलाफ कार्यवाही भी की और वह कार्यवाही अभी भी चल रही है। आपने अपने उत्तर में लिखा है कि एक अधिकारी कोर्ट चले गए और मामला सब-ज्यूडिस हो गया, इसके बाद भी एक अन्य मामले में कोर्ट में चले गए और मामला सब-ज्यूडिस हो गया। कोई व्यक्ति गलत काम करे और फिर कोर्ट में चला जाए, पूरे चार के चार ट्रक लीकर पंजाब में जाकर अनधिकृत रूप से बिक जाए और उसके हिसाब से आप कार्यवाही करें तो फिर इसका क्या अर्थ निकलता है?
+ÉvªÉFÉ àÉcÉänªÉ, àÉé +ÉÉ{ÉBÉEä àÉÉvªÉàÉ ºÉä àÉÆjÉÉÒ VÉÉÒ ºÉä {ÉÚUxÉÉ SÉÉciÉÉ cÚÆ, VÉèºÉä <ºÉàÉå ÉÊãÉJÉÉ cè - “Existing policy and procedure with regard to procurement of ration are comprehensive. The Defence Procurement Manual has adequately built-in safeguards”. इस सब के बाद भी अनियमितताएं और छोटे पैमाने पर नहीं, बहुत बड़े पैमाने पर सामने आती हैं। इसमें एक तथ्य सामने आता है कि टैंडर का न दिया जाना, इन सब बातों को ध्यान में रखते हुए ऐसी कोई पारदर्शी व्यवस्था है, जिससे कि लोगों को समझ में आए? ºÉÚSÉxÉÉ BÉEä +ÉÉÊvÉBÉEÉ® BÉEä iÉciÉ ªÉc BªÉ´ÉºlÉÉ BÉE®xÉÉÒ SÉÉÉÊcA ÉÊBÉE BÉEèºÉä {ÉÉ®n¶ÉÉÔ BªÉ´ÉºlÉÉ ®cä, VÉÉä ºÉ¤É BÉEä ºÉÆYÉÉxÉ àÉå ®cä +ÉÉè® AäºÉÉÒ ¤É½ÉÒ PÉ]xÉÉ xÉ cÉä {ÉÉA* SHRI A.K. ANTONY: Sir, I appreciate the concern of the hon. Member regarding supply of ration to Armed Forces. The Government also is determined that the Armed Forces must get the best quality supply for which there is in-built protection. Our Defence Procurement Manual is changed as and when we feel that there is a lacunae. As has been pointed out by the hon. Member, sometimes we do get complaints. Whenever we receive any complaints, strong action is taken.
The hon. Member has mentioned that the two cases have been dismissed. I would like to say that those cases have not been dismissed. It is pending before the Court. We are trying to hasten it through the legal process.
श्री संतोष गंगवार : अध्यक्ष महोदय, इसमें खरीददारी के मामले में इतनी अधिक शिकायतें और अनियमितताएं हैं, इतना सब-स्टैंडर्ड सामान मिलता है और जो टैंडरिंग प्रोसेस है, उसके तहत मैं निवेदन करना चाहूंगा कि मंत्री जी कभी भी, किसी भी सीएसडी कैंटीन में जाकर इन चीजों को अगर देखते हैं तो उनकी क्वालिटी उनकी समझ में आती है कि किस क्वालिटी को हम जो सैन्य अधिकारी और जवान हैं, उनके परिवारों को दे रहे हैं। क्वालिटी के स्टैंडर्ड का कोई वेरीफिकेशन नहीं है और यह नित्य आता है कि सेना का सामान बाजार में बिक रहा है। यह बहुत ही महत्वपूर्ण विषय है, क्योंकि इससे पहले फ्रोजन मांस के बारे में भी कहा गया था। यह भी समझ में आ रहा है कि सन् २००६ में आपने प्रक्रिया बनाई है, परन्तु उसके बाद भी अनियमितताएं हो रही हैं। अगर ये अनियमितताएं हो रही हैं तो इन्हें कैसे कम किया जाए? मैंने यह नहीं कहा कि मुकदमे खत्म हो गए हैं, मैंने यह कहा है कि अगर न्यायालय में एक बार मुकदमा चला जाए तो आपकी प्रक्रिया इससे लम्बित हो जाती है और फिर पैंडिंग रहती है। यह सेना का इतना बड़ा कार्यक्षेत्र है, इसमें अगर हमने क्वालिटी को दुरुस्त नहीं किया, क्वालिटी के साथ समझौता कर लिया तो हमारा जो लक्ष्य है, उसे हम पूरा नहीं कर पाएंगे। …(व्यवधान)
MR. SPEAKER: Please put your question.
श्री संतोष गंगवार : हम चाहते हैं कि आपकी मोनिटरिंग कमेटी, जो सीएसडी कैंटीन सामान की सप्लाई के लिए है, वह इस ढंग से काम करे, जिससे कि समय-समय पर इसे चैक कर सके, अध्ययन कर [rep7] सके और समय-समय पर आपको इसकी जानकारी दे सके।
SHRI A.K. ANTONY: I am glad to accept the proposal of the hon.Member. I will visit the canteens some time next month or as soon as the Parliament Session is over. We will also make arrangements to have a more close monitoring about the functioning of the Canteen Committee.
श्री रघुनाथ झा : माननीय अध्यक्ष महोदय, सेना के अन्दर मीट, दाल, शराब आदि की सप्लाई में बड़े पैमाने पर घोटाला हो रहा है और इसमें बड़े-बड़े अधिकारी लगे हुए हैं। जैसा कि माननीय मंत्री जी ने खुद स्वीकार किया है इन्होंने कोर्ट ऑफ इन्क्वायरी बनाई और कोर्ट ऑफ इन्क्वायरी ने उसमें उन्हें दोषी करार दिया। हम दो बातें माननीय मंत्री जी से जानना चाहते हैं, एक बात - इन्होंने दोनों प्रश्नों के बारे में कहा क वे ज्यूडीशियल कोर्ट में चले गये और इस कारण से कार्रवाई उस पर रुकी हुई है। मैं यह जानना चाहता हूं कि उसमें कोर्ट ने स्टे ऑर्डर दिया है कि सीधे केस किया गया है? अगर स्टे ऑर्डर दिया गया है तो मैं माननीय मंत्री जी की बात से संतुष्ट हूं, लेकिन अगर कोर्ट से स्टे नहीं हुआ है तो मंत्री जी को कार्रवाई करने में क्या कठिनाई है? दूसरे कोई पारदर्शी व्यवस्था देश में हो, जिन पर देश नाज़ करता है, वहां इस तरह की व्यवस्था हो कि उनको खाने में घटिया दाल दे दें, घटिया किस्म की शराब दे दें और सड़ा हुआ मीट दे दें तो दाल में जो काला हो रहा है, उसको सुधारने के लिए मंत्री जी कोई पारदर्शी व्यवस्था लागू करना चाहते हैं या नहीं, यही मैं मंत्री जी से जानना चाहता हूं?
MR. SPEAKER: He has said that he will visit the canteens.
SHRI A.K. ANTONY: Actually, Army supplies are mainly from the Public Distribution System. We are getting rice, wheat and sugar through the Ministry of Civil Supplies. As regards pulses, tea and edible oil, the Army is getting them from PSUs owned by the Central Government or the State Governments or co-operative societies. But in all these things, I agree that there are some malpractices. That is why, every now and then, we are trying to make stringent provisions. The hon. Member has mentioned about two cases. In one case, even though there was no written stay, there was a verbal decision by the court to wait and the case is almost over. The hearing is over and any time, judgement may be delivered. Regarding the second case, we are trying to hasten the process.
श्री रघुनाथ झा : महोदय, यह तो आज तक हमने नहीं सुना है कि कोर्ट वर्बल ऑर्डर दे रहा है।
अध्यक्ष महोदय: आपकी बात हो गई, वह मौका चला गया।
SHRIMATI MANEKA GANDHI : Sir, some years ago, there was an investigation done into the meat provided to the Army. Ten suppliers based in Haryana were physically checked and were found to be supplying meat of sheep and goats that were severely sick. They had pneumonia, and a lot of other diseases. Most of them were rejected from the slaughter houses known as downed animals. I had put in a complaint at that point of time asking for these slaughter house people to be checked. But they were all being done in private farms and all of them have been contractors for supplying meat for almost 15 or 20 years.
I was given an assurance in Parliament that all these contractors have been blacklisted. I found that this was untrue. Not one of them has been blacklisted and not one of them was investigated. I would like to ask you whether you could do that now because the meat supply to the Army is very dangerous.
SHRI A.K. ANTONY: We are occasionally getting complaint about the quality of frozen meat supplies. Whenever we are receiving complaint, we are taking action. But regarding the particular assurance given by my predecessor, the hon. Member can give me a letter and I will take serious action on them.
MR. SPEAKER: Than[MSOffice8] k you.
श्री प्रभुनाथ सिंह : अध्यक्ष महोदय, नेफेड एक सहकारी संस्था है। इसके यहां न ही किसी चीज का उत्पादन होता है और न यह किसी चीज का होल सेल विक्रेता है। इसके बावजूद सेना को या अन्य कई जगह नेफेड के माध्यम से किसी चीज की आपूर्ति की जाती है। मैं मंत्री जी से जानना चाहता हूं कि क्या सरकार बिचौलिए को बीच में पैसा खाने और मिलीभगत करने का लाइसेंस प्रदान करती है?
SHRI A.K. ANTONY: I have no knowledge about that. … (Interruptions)
श्री प्रभुनाथ सिंह : महोदय, अभी जिन वस्तुओं की आपूर्ति करा रहे हैं और हम कह रहे हैं कि नेफेड न तो उत्पादन करता है और न होल सेल विक्रेता है, लेकिन उसके माध्यम से अगर आप आपूर्ति कराते हैं, तो क्या बीच के बिचौलिए को आप माल कमाने का लाइसेंस दे रहे हैं?हम आपसे यह जानना चाहते हैं।
SHRI A.K. ANTONY: These are all Government undertakings or cooperatives. We are mainly purchasing these things from the Government PSUs and cooperatives on the basis that they will be able to give us better quality things. But even then there are these kinds of mal-practices. Our PSUs and cooperatives must see to it that they procure only good quality things. If there are any complaints, we will take action. But our PSUs and cooperative institutions must ensure that they procure good quality things.
डॉ. लक्ष्मीनारायण पाण्डेय : महोदय, जिस प्रकार से सेनाओं के वविध अंगों में खरीद की एक निश्चित प्रणाली है, चाहे वह शस्त्रों की खरीद हो या खाद्यान्न की खरीद हो, रक्षा संबंधी स्थायी समति ने भी इसके बारे में चिंता व्यक्त की थी कि जो खाद्यान्न की आपूर्ति की जाती है, उसकी गुणवत्ता वैसी नहीं होती है, जैसी कि आवश्यक होती है। यद्यपि माननीय माननीय मंत्री महोदय ने कहा है कि हम राज्य सरकारों के द्वारा, केन्द्र सरकार की जो एजेंसियां होती हैं, उनसे हम खरीदते हैं। इसके बावजूद भी क्वालिटी ठीक नहीं होती है और समति ने इसके ऊपर चिंता व्यक्त की थी और यह कहा था कि उस प्रणाली को और सशक्त और पारदर्शी बनाया जाना चाहिए। क्या आपने इस संबंध में कोई कार्यवाही की है?
SHRI A.K. ANTONY: Since we are receiving a lot of complaints, every now and then we are tightening the procedures. In the Defence Manual 2006 also, there are provisions for tightening the procedures.
श्री रामदास आठवले : महोदय, जो खाद्यान्न साबुत मसूर, काबुली चने हैं, मंत्री महोदय से मेरा प्रश्न है कि जब अपने देश में इतने अच्छे चने हैं, तो काबुल से चने मंगाने की क्या आवश्यकता है? काबुल के चने लाने से इतना ज्यादा करप्शन हो रहा है। मेरा कहना है कि खाद्यान्नों के संबंध में भी सेना में करप्शन नहीं होना चाहिए। इसके लिए सेनाओं को अच्छी ट्रेनिंग देने की आवश्यकता है। दिल्ली के उच्चतम न्यायालय में एक केस है। मेरा प्रश्न है कि क्या इस तरह के करप्शन के केस के लिए आर्मी को न्यायलय जाने का अधिकार है?
अध्यक्ष महोदय : àÉÉàÉãÉä BÉEä ÉÊJÉãÉÉ{ÉE ºÉ{ãÉɪɮ MɪÉÉ cè* ´ÉcÉÆ ÉÊàÉãÉä]ÅÉÒ xÉcÉÓ MɪÉÉ cè, ºÉ{ãÉɪɮ MɪÉÉ cè* SHRI A.K. ANTONY: There are many cases pending in various courts. Around 8,000 cases are pending in various courts in India. They are also allowed to go to courts, regarding service matters, etc. To reduce the number of cases, the Government is thinking of introducing a Tribunal Bill. I hope that would be able to reduce the number of cases. I hope to pass the Bill with your help in the next Session.
श्री राम कृपाल यादव : महोदय, माननीय मंत्री जी ने अपने जवाब में स्वीकार किया है कि बड़े पैमाने पर जो रक्षा के जवानों और अधिकारियों के लिए खाद्यान्न आपूर्ति की जाती है, उसमें बड़े पैमाने पर अनियमितता पायी गयी है। मैं आपके माध्यम से माननीय मंत्री जी से जानना चाहता हूं कि अभी जो आप के पास सिस्टम है, क्या खाद्य सप्लाई करने वाले, जिनकी गुणवत्ता खराब आ रही है, उनकी जांच के लिए कोई व्यवस्था आपके पास है?
SHRI A.K. ANTONY: I did not say that there are large-scale irregularities. Of course, there are irregularities. Whenever we find that there are irregularities, we are taking action against them. … (Interruptions)
MR. SPEAKER: Mr. Minister, do not reply to any interruptions.[MSOffice9] SHRI A.K. ANTONY: As I said earlier, the main difficulty is that in our anxiety to get good quality things, we are getting most of the items from either the PSUs or the cooperative societies. But from there also, we are not getting quality goods always. Regarding the quality of things, after getting so many complaints, we have taken a decision to have regular quality checks done by the Food Inspectors and we are taking other measures also.
(Q. No. 327) श्री एम. अंजनकुमार यादव : अध्यक्ष महोदय, मैं आपके माध्यम से माननीय मंत्री जी से जानना चाहता हूं कि इस समय विदेशों में चल रहे पर्यटन कार्यालयों का ब्यौरा क्या है और गत तीन वर्षों के दौरान इन कार्यालयों की क्या उपलब्धि रही है? क्या इन पर्यटन कार्यालयों की पफार्मेंस की समीक्षा की गई है?
MR. SPEAKER: You are reviewing the performance. You have already said that.
SHRIMATI AMBIKA SONI: Yes, Sir. As of date, there are 13 India Tourism Offices outside India. I have the names of all the 13.
MR. SPEAKER: Yes, you have already mentioned them.
SHRIMATI AMBIKA SONI: There are 13 offices today. There were 18. In 2002, five were closed down. We have sent another proposal for six more. We had a survey done. We have been given permission to open three more offices. We had a survey done finding out the potential of various regions where we want to open offices. In recent years, tourism has increased manifold, especially in the last three years. As I have given in my written reply, we have, till November, almost 40 lakh tourists from outside India. So, these tourism offices partake advertisement and promotional drives through the electronic and print media. They organize road shows like “Incredible India”. They interact constantly with the tour operators. We participate in exhibitions and travel fairs in different parts of the world. Over and above this, they have limited resources to work with. Even beyond a certain amount, they have to take permission from the Central Office to fulfill their projects. Every month, they have to send a report to the Ministry and then a quarterly report on various promotion activities undertaken. We have studies and surveys done which assess the performance. It is only after getting positive feedback from the 13 India Tourism Offices working outside that the Government has agreed to allow us to open three more. We are looking at the potential markets like China, Russia and one in the Latin American region.
श्री एम. अंजनकुमार यादव : इन कार्यालयों को खोलने का क्या परिणाम निकलेगा? क्या सरकार कुछ नये कार्यालय खोलने पर विचार कर रही है?
MR. SPEAKER: She has answer that question. Thank you for your cooperation.
SHRIMATI AMBIKA SONI: We have been given permission to open three more offices. We have won several international awards in recent years. Recently, we had the International Travel Exhibition at London called the WTM. We have got four international awards for the best advertising campaign and for rural tourism project. We are going to be the partner country in Berlin in March 2007. International Trade Fairs are being organized in India. In 2008, we have the PATA Conference which is going to take place in Andhra Pradesh.
SHRIMATI M.S.K. BHAVANI RAJENTHIRAN : Thank you, Sir, for permitting me. I would like to know, through you, Sir, from the hon. Minister as to how many foreign countries have their tourism offices in India. We are having our offices in foreign countries. Like that, how many foreign countries have their tourism offices in India?[R10] In what way do they function? I would also like to know whether they give any Annual Report to the Union Government.
MR. SPEAKER: This question is about our tourism offices abroad.
Mr. Minister, if you can answer this, you may do so.
SHRIMATI AMBIKA SONI: Sir, all the details can be given in a written statement to the hon. Member, but I have some details now. We have three offices of Malaysia, one office of Thailand, three offices of Singapore and two offices of Macau operating in our country. Then, we have tourism offices of Philippines, Korea, Nepal, Dubai and Turkey in our country. Recently, when the President of China visited India, they have decided to open an office here. Apart from this, Australia, New Zealand, the United Kingdom, Ireland and Switzerland have their tourism offices in India. There are several offices of foreign countries operating in Delhi, Mumbai and Chennai.
SHRI VINOD KHANNA : Mr. Speaker, Sir, India is a very large country and fortunately I was a part of this ‘Incredible India’ campaign when it started. What effect has it made in the increase of tourists coming to this country?
Sir, every State has its own USP as far as tourism is concerned. How closely do our Tourism Offices abroad work with the State Tourism Offices in our country? Do they promote them equally or do they have any preferential treatment to certain States and what are the criteria by which you calculate how many foreign tourists come in and into which State?
MR. SPEAKER: You have asked too many questions.
Mr. Minister, you answer to the question relating to our Tourism Offices abroad.
SHRIMATI AMBIKA SONI: Sir, the hon. Member has been one of my predecessors. It is very true that the ‘Incredible India’ campaign started a few years ago. It has, as the time has gone by, become very aggressive. The promotional drive has been given a greater thrust. The logo ‘Incredible India’ is much more in the minds of the people internationally now than obviously when it started. But there is nobody taking credit for this initiative because it is a policy of the Government of India. It has been successfully launched and it is being promoted further with great drive.
Sir, we have the Satellite Accounting System through which we are able to collect details of the number of incoming tourists, the amount they spend, how many have come from individual countries etc. We also have places of cultural interests where they visit and from the sale of tickets, we are able to decide which cities or which regions are visited more.
Naturally, our Tourism Offices abroad remain in touch with all our States equally. The Tourism Departments of our States also remain in touch with our Tourism Offices outside India. There is no denying the fact that at times there are some States which take the lead because they have developed and evolved special tourism products like Kerala, Goa and many other States. The North-East is selling adventure tourism and Himalayan Tourism. Depending on the season, depending on the time of the year, we are selling India for 365 days a year. So, some State or some region of India is always in the focus of international travelers. But let me assure the hon. Member, through you, Sir that our Tourism Offices abroad want to promote tourism across by giving credit to those products which are evolved and which are hot selling areas.
श्री अनंत गंगाराम गीते : अध्यक्ष महोदय, अभी मंत्री जी ने जवाब में कहा कि टूरिज्म को प्रमोट करने के लिए हमारी ओर से प्रयास किए जा रहे हैं, लेकिन रिसोर्सेज बहुत कम हैं। वैसे हमारे देश में टूरिज्म के लिए काफी पोटैंशियल है। आज जब दुनिया की सारी इंडस्ट्रीज को देखते हैं तो उनमें सबसे ज्यादा फ्लरिशिंग इंडस्ट्री यदि कोई है तो वह टूरिज्म इंडस्ट्री है। हमारे यहां बेरोजगारी की समस्या से निपटने के लिए यदि सबसे ज्यादा रोजगार के अवसर कहीं हैं तो वह टूरिज्म में हैं। मैं मंत्री जी से जानना चाहता हूं कि क्या आने वाले बजट में टूरिज्म के लिए अधिक धन का प्रावधान किया जाएगा?[MSOffice11] +ÉvªÉFÉ àÉcÉänªÉ : यह प्रश्न इसमें एराइज नहीं करता।
...(व्यवधान)
श्री अनंत गंगाराम गीते : अध्यक्ष महोदय, मंत्री जी कह रहे हैं कि रिसोर्सेज की कमी है।…(BªÉ´ÉvÉÉxÉ) MR. SPEAKER: It is with regard to tourism offices abroad.
श्री अनंत गंगाराम गीते : मंत्री जी कह रहे हैं कि हम प्रमोट करने की कोशिश कर रहे हैं। …(व्यवधान)
अध्यक्ष महोदय: ठीक है, आप प्रश्न पूछिये।
श्री अनंत गंगाराम गीते: इसे बढ़ाने के लिए क्या किया जा रहा है?
श्रीमती अम्बिका सोनी : àÉÉxÉxÉÉÒªÉ ºÉnºªÉ BÉEÉ BÉEcxÉÉ ÉʤÉãBÉÖEãÉ =ÉÊSÉiÉ cè* …(व्यवधान)
अध्यक्ष महोदय: उचित है, but not under this Question.
SHRIMATI AMBIKA SONI: It does not come under this Question, but you have always promoted a Bharat Darshan. Whenever a question comes to the Ministry of Tourism, you make the House go through a Bharat Darshan Tour. Of course, हमारा प्रयास बराबर रहता है कि हर बजट में पर्यटन मंत्रालय को कुछ अधिक साधन उपलब्ध करवाये जायें। लेकिन हमारा मानना है कि टूरिज्म एक इकोनामिक ड्राइवर होने के कारण मैक्सिमम इम्प्लायमैंट जनरेट करने, रिसोर्सेज मोबलाइज करने का एक महत्वपूर्ण मंत्रालय है। इसको मद्देनजर रखते हुए हमारी सरकार ने प्रयास किये हैं कि पब्लिक प्राइवेट पार्टनरशिप के द्वारा होटल इंडस्ट्री हों, कल्चरल हैरीटेज की साइड्स हों, इन सबको हम प्राइवेट पब्लिक पार्टनरशिप के तहत प्राइवेट कैपीटल के साथ, कोरपोरेट हाउसेस की मदद के साथ डेवलप करें, तो ज्यादा उचित है क्योंकि सरकार की प्राथमिकताओं में आज पर्यटन मंत्रालय उस तरह से आगे नहीं आता। हम खुद प्रयास कर रहे हैं कि ज्यादा से ज्यादा साधन उपलब्ध कर सकें, संख्या बढ़ा सकें ताकि इस मुल्क में ज्यादा से ज्यादा बेरोजगार नौजवानों को टूरिज्म के जरिये डायरेक्ट और इन-डायरेक्ट इम्प्लायमैंट मिल सके।
MR. SPEAKER: Q.No.328 :
Shrimati (Saw.) Kalpana Ramesh Narhire – Not present.
Shri Srichand Kriplani -- Not present.
Q.No. 329
Dr. Vallabhbhai Kathiria -- Not present.
Shri Harin Pathak.
(Q. No. 329)
श्री हरिन पाठक : अध्यक्ष महोदय, मुझे खुशी है कि मंत्री जी गुजरात के हैं और पड़ोस में जो मंत्री जी बैठे हैं, वे भी ओरिजनली गुजरात के हैं। लेकिन दोनों जगह से गुजरात को जितना न्याय मिलना चाहिए, उतना नहीं मिल रहा। …(व्यवधान)
अध्यक्ष महोदय: +ÉÉ{É BÉDªÉÉ BÉEc ®cä cé?
श्री हरिन पाठक : प्रश्न पूछने के लिए जरूरी है कि मैं पहले यह बात रखूं।
अध्यक्ष महोदय: इतना समय नहीं है।
...(व्यवधान)
श्री हरिन पाठक : आज वैसे भी बहुत से माननीय सदस्य नहीं हैं।
+ÉvªÉFÉ àÉcÉänªÉ: ठीक है, प्रश्न पूछिये।
श्री हरिन पाठक : मंत्री जी ने जवाब दिया है कहजीरा-विजयवाडा-जगदीशपुर पूरी पाइप लाइन गुजरात से लेकर सुल्तानपुर, यू.पी. तक बिछी हुई है। यह जो गैस पाइप लाइन बिछी हुई है, उसमें से गुजरात को गैस दी जाती है। मैं ज्यादा विवरण नहीं दूंगा, लेकिन कहना चाहूंगा कि दो बड़ी रिफाइनरीज हैं-- एक इंडियन ऑय़ल कार्पोरेशन की बड़ोदरा में और दूसरी रिलायंस की जामनगर में है। इमपैरीटी है कि पूरी पाइप लाइन इन प्रदेशों के साथ-साथ गुजरात से भी गुजरती है। लेकिन फिर भी हमें वही चार्ज देना पड़ता है जो सुलतानपुर, दिल्ली या मध्य प्रदेश को देना पड़ता है। मैं जानना चाहता हूं कि वह जो इमपैरीटी है, मैं इस बात को कोयले के साथ जोड़ना चाहता हूं। यह अन्याय इसलिए है कि जब बिहार, झारखंड से कोयला आता है, तो हमें डिस्टैंस के आधार पर उसका फ्रेट देना पड़ता है, जबकि गैस पाइप लाइन में हमें डिस्टैंस के आधार पर वह पैसा नहीं देना पड़ता। इसलिए हमें वह फायदा नहीं मिलता।वह गैसपाइप लाइन हमारे आंगन से जाती है फिर भी हमें ट्रांसपोटेशन की वही प्राइज देनी पड़ती है, जो बाकी के राज्यों को देनी पड़ती है। मैं आपके माध्यम से मंत्री जी से जानना चाहता हूं कि क्या आप अंतर को देखते हुए गुजरात को फ्रेट इक्विलाइजेशन के आधार पर पाइप लाइन के जरिये गैसदेने के बारे में विचार करेंगे?[MSOffice12] [MSOffice13] श्री दिनशा पटेल : महोदय, माननीय सदस्य ने जो प्रश्न उठाया है, उसमें एक बात सही है कि दो टाइप की पाइपलाइन होती है, एक तो ट्रंकलाइन होती है और दूसरी जो ट्रंकलाइन से जुड़ी हुई नहीं होती है, वह पाइपलाइन होती है। गुजरात के बारे में आपने यह जो प्रश्न उठाया है कि जीएसपीसीएल को गैस कम रेट पर क्यों नहीं दी जाती है, उसके बारे में मैं बताना चाहूंगा कि इसके लिए टैरिफ कमीशन के आधार पर रेट तय किए जाते हैं। टैरिफ कमीशन जो रेट तय करता है, उसमें कैपिटल कॉस्ट भी तय की जाती है, ऑपरेशन मेंटीनेंस की कॉस्ट तय की जाती है, मैनपावर को भी गिना जाता है, पाइपलाइन कितने लम्बे समय तक चलेगी, उसको भी देखा जाता है, उसका रिटर्न कितना होगा वह भी तय किया जाता है और १२ प्रतिशत रिटर्न मिले उसके लिए भी तय किया जाता है। इसके लिए टैरिफ कमीशन ने जो फार्मूला बनाया है उसमें गैस प्राइस, फार्मूला चार्ज, इनफ्लेशन और वाल्यूम, इन सभी के लिए यह प्राइस बनाई जाती है।इसके बारे में यह भी बताना चाहिए कि गुजरात सरकार ने इसके लिए लिखा है या नहीं। गुजरात सरकार ने इसके बारे में अभी तक नहीं लिखा है। …(व्यवधान)
अध्यक्ष महोदय : ठीक है, रिप्लाई में भी लिखा है कि गुजरात सरकार की ओर से ऐसा अनुरोध प्राप्त नहीं हुआ है।
श्री दिनशा पटेल : महोदय, सरकार ने इसके लिए लिखा नहीं है। गुजरात पेट्रोलियम कारपोरेशन ने यह रिप्रजेण्ट किया है। मैं यह भी बताना चाहूंगा कि टैरिफ कमीशन ने जो ८३१ रूपए रेट तय किया है, उससे भी कम रेट पर, २८० रूपए की दर पर पेट्रोलियम कारपोरेशन को दिया जा रहा है।
श्री हरिन पाठक : महोदय, मैं माननीय मंत्री जी के जवाब से संतुष्ट नहीं हूँ। मेरा कहना है कि आप जीएसपीसीएल को तो २८० रूपए की दर से देते हैं, लेकिन आईओसी और जामनगर को तो वही भाव देना पड़ता है जो गुजरात में पाइपलाइन होते हुए भी यू.पी. को देना पड़ता है। माननीय मंत्री जी यहां बैठे हुए हैं, वे प्रश्न को समझ चुके हैं और गुजरात को न्याय मिलेगा, यह मेरा विश्वास है। अब मैं अपने दूसरे प्रश्न पर आता हूँ। उन्होंने अपने उत्तर के खण्ड बी और सी में कहा है :
“Gujarat State Petroleum Corporation Limited (GSPCL) requested that full DVPL transmission charge should not be charged from Gujarat State Petronet Limited (GSPL) for gas flowing through the GAIL pipeline network before entering the GSPL pipeline network.” लेकिन जब यह जीएसपीसीएल में आती है, उससे पहले भी चार्ज लिया जाता है। मंत्री जी कह रहे हैं कि सरकार की ओर से कोई रिक्वेस्ट नहीं आई है। जीएसपीसीएल सरकार का ही एक उपक्रम है, उन्होंने रिक्वेस्ट की है, तो क्या आप गुजरात स्टेट पेट्रोलियम कारपोरेशन लमिटेड की इस मांग को स्वीकार करेंगे?
श्री दिनशा पटेल : महोदय, मैंने पहले ही बताया है कि उनकी मांग को स्वीकार कर लिया गया है और ८३१ रूपए के बदले में २८० रूपए के रेट से दिया जा रहा है, इसलिए अब जीएसपीसीएल की कोई प्रॉब्लम नहीं है। मैंने इसीलिए यह बताया है कि जीएसपीसीएल का कारपोरेशन है।कारपोरेशन की बात अलग है और सरकार की बात अलग है, जैसा कि आन्ध्रा प्रदेश से सरकार ने भी लिखा है और कारपोरेशन ने भी रिक्वेस्ट दी है।
श्री हरिन पाठक : महोदय, मेरा सवाल केवल इतना ही है कि क्या आप हमें डिस्टेंस के आधार पर कम टैरिफ पर गैस देंगे क्योंकि कोयले में डिस्टेंस के आधार पर ट्रांसपोर्टेशन टैरिफ ज्यादा देनी पड़ती है जिससे हमें नुकसान होता है। क्या आप गैस भी उसी तरह डिस्टेंस के आधार पर कम टैरिफ पर देंगे?
श्री पी.एस.गढ़वी : महोदय, मैं माननीय मंत्री जी से यह जानना चाहता हूँ और जैसा कि माननीय सदस्य श्री हरिन पाठक जी ने भी कहा है कि डिस्टेंस के आधार पर जिस तरह कोयले में राहत दी जाती है, क्या उसी प्रकार गैस के बारे में हमें टैरिफ में राहत दी जाएगी?
श्री दिनशा पटेल : महोदय, टैरिफ कमीशन के द्वारा यह रेट तय किया जाता है।रेगुलेटरी बोर्ड का बिल इस सदन और राज्यसभा से पास हो गया है, उसका ऐक्ट भी बन गया है। दो-तीन महीनों में रेगुलेटरी बोर्ड काम करने लगेगा, तब उसके बारे में सोचेंगे और जो कुछ करने की आवश्यकता होगी, किया जाएगा।
MR. SPEAKER: It is the same question.
Shri Madhusudan Mistry; last Supplementary.
… (Interruptions)
SHRI MADHUSUDAN MISTRY: Mr. Speaker, Sir, the demand of the Government of Gujarat was that instead of giving royalty on their gas, there is a quota which is to be allotted to the Government of Gujarat, and it was demanding not less than 25 per cent of the quota for the Government of Gujara[r14] t.
Sir, instead of providing royalty, they should provide quota of gas, which is 25 per cent, and then the Gujarat Government can sell it. I would like to know from the hon. Minister whether there is any such proposal lying in his Ministry.
अध्यक्ष महोदय: इसका जवाब दिया जा चुका है। आप केवल हां या नहीं में कह दें।
श्री दिनशा पटेल : यह बात सोचेंगे और फिर बताएंगे।